Rakesh Kumar And Others vs State Of Himachal Pradesh And Others
2024 Latest Caselaw 9354 HP

Himachal Pradesh High Court

Rakesh Kumar And Others vs State Of Himachal Pradesh And Others on 11 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    Neutral Citation No.2024:HHC:4951


        IN THE HIGH COURT OF HIMACHAL PRADESH AT
                              SHIMLA
                                     CWP No. 6580 of 2024
                                     Decided on: 11.07.2024
    Rakesh Kumar and others




                                                                                              .
                                                  ...Petitioners





                              Versus
    State of Himachal Pradesh and others.
                                                ...Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge
    Whether approved for reporting? 1
    For the petitioners   :    Mr. Inder Sharma, Advocate.




    For the respondents :                                      Mr. Rajat Chauhan, Law Officer.
    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Rajat Chauhan, learned Law

Officer, accepts notice on behalf of the respondents.

2. Learned counsel for the petitioners submits that the

prayer made herein is squarely covered by the judgment passed

by Hon'ble Division Bench of this Court in CWP No.2004 of 2017

alongwith connected matters, titled Taj Mohammad and others vs.

State of H.P. and others, decided on 03.08.2023. He further

submits that the petitioners shall be content in case the

respondents/competent Authority are directed to decide the

representations filed by the petitioners, appended with the petition

as Annexure P-2, in a time bound manner, in light of judgment 1Whether reporters of the local papers may be allowed to see the judgment?

ibid.

3. Prayer being innocuous is allowed and also not

opposed.

.

4. Accordingly, the writ petition is disposed of by

directing the respondents/competent Authority to decide the

representations filed by the petitioners, appended with the petition

as Annexure P-2, in light of the judgment passed by Hon'ble

Division Bench of this Court in CWP No. 2004 of 2017 alongwith

connected matters, titled as Taj Mohammad and others vs. State

of Himachal Pradesh and others, decided on 03.08.2023, within a

period of six weeks from today by passing a detailed and

reasoned order. In case, the petitioners are found similarly

situated as petitioners in CWP No. 2004 of 2017 and CWPOA No.

2604 of 2024, then they be granted the same benefits as was

granted to the petitioners in above referred case.

Pending miscellaneous application(s), if any, also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

July 11, 2024 (Shivank Thakur)